NABI SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all these three appeals arise out of the same impugned Judgment, they have been heard together, and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and learned counsel for the State.

(3.) The appellants in all these appeals, are aggrieved by the impugned Judgment of conviction dtd. 29/1/2009 and Order of sentence dtd. 30/1/2009, passed by the learned Additional Sessions Judge, FTC, Sahibganj, in S.C. No. 69 of 2007, whereby, the appellants have been found guilty and convicted for the offences under Sec. 395 and 397 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo R.I. for life, with fine of Rs.25,000.00 each, for the offence under sec. 395 of the Indian Penal Code, and R.I. for 10 years each, for the offence under sec. 397 of the Indian Penal Code, and both the sentences were directed to run concurrently.